NARENDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) 1. The writ petition is filed with the following prayers: - (i) That the writ of Mandamus may kindly be issued to the respondents with the directions to transfer the petitioner to the station of his choice, i.e., Divisional Workshop Tara Devi Shimla H.P. (ii) That the direction may kindly be issued to the respondent Corporation to decide the representation of the petitioner, i.e., Annexure P - 1. -

(2.) THERE will be a direction to the first respondent to look into Annexure P -1 and take appropriate action thereon in accordance with law, taking note also of the previous service of the petitioner. The needful shall be done within a period of two months from the date of production of a copy of this judgment along with the copy of the writ petition, by the petitioner.